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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(4)(b) in Chhattisgarh Food and Nutritional Security Act, 2012

(b)All such households in non-scheduled areas, who hold more than 4 hectares of irrigated land or more than 8 hectares of non-irrigated land.